Supreme Court - Daily Orders
Ramdas Janardan Koli Paramparik ... vs Secretary, Ministry Of Environment And ... on 29 June, 2016
Bench: Chief Justice, A.M. Khanwilkar
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ITEM NO.13 COURT NO.1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 3/2016 in Civil Appeal No(s). 4343/2015
RAMDAS JANARDAN KOLI Appellant(s)
VERSUS
SECRETARY, MINISTRY OF ENVIRONMENT AND FOREST AND ORSRespondent(s)
(for permission to amend the civil appeal and office report)
Date : 29/06/2016 This application was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Appellant(s) Mr. Colin Gonsalves, Sr. Adv.
Ms. Madhur, Adv.
Mr. Shreeji Bhavsar, Adv.
Mr. Satya Mitra,Adv.
For Respondent(s) Mr. P.Narasimha, ASG,
Mr. Ajay Sharma,Adv.
Mr. Sanjay Upadhayay, Adv.
Mr. Rajeev Sharma, Adv.
MS. Neelam Sharma, Adv.
Mr. J.K.Mohapatra, Adv.
Mr. Dinesh Minocha, Adv.
MS. Divya Sharma, Adv.
Mr.Salik Shafique, Adv.
Mr. A. S. Bhasme,Adv.
Mr. Pankaj Kumar Mishra, Adv.
Mr. K. R. Sasiprabhu,Adv.
Mr. Biju P.Raman, Adv.
Mr. Vishnu Sharma, Adv.
Signature Not Verified
Digitally signed by
SHASHI SAREEN
Date: 2016.07.04 Mr. Aman Varma, Adv.
17:41:29 IST
Reason: Mr. Kush Chaturvedi,Adv.
Mr. Satya Mitra,Adv.
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Mr. Sunil Kumar Jain,Adv.
Mr. A.K.Shahi, Adv.
Mr. Akarsh Garg, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
I.A. No. 3 of 2016 is allowed and the applicant is permitted to file an amended memo of appeal. The respondent shall be free to file a counter affidavit to the amended memo of appeal, if so advised, within six weeks.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master